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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2) in The Rajasthan District Boards Act, 1954

(2)The State Government may remove from a Board a member who in its opinion has so flagrantly abused his position as a member of the Board as to tender his continuance as a member detrimental to the public interest.